ORIENTAL INSURANCE COMPANY LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) I.A. No. 1524 of 2013 has been filed for condoning the delay for approximately 59 days in preferring this Appeal. I.A. No. 1525 of 2013 has been filed for staying the operation of the judgment under Appeal. Having considered the submissions of the parties, we condone the delay and proceed to decide the Appeal on merits. There is thus no need to dispose I.A. No. 1525 of 2013 separately.

(2.) We have heard counsel for the Appellant and for the Respondents.

(3.) The present Appeal arises from order dated 11.10.2012 in C.W.J.C. No. 4145 of 2009 declining to interfere with the award dated 30.9.2008 delivered by the Industrial Tribunal, Patna in Reference Case No. 14(C) of 2007 except to the extent that it modifies the quantum of wages to be paid from 1993 to February 2006.